ENGINEERS INDIA LTD. Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsel for the parties.

(3.) The issue pertains to grant of interest under Sec. 244 A of the Income Tax Act which is decided by the High Court vide impugned judgment against the assessee. The impugned judgment of the High Court reveals that another judgment of the Coordinate Bench of the same High Court in the case of Commissioner of Income Tax Vs. Sutlej Industries Ltd., (2010) 325 ITR 331 (Delhi) was cited wherein the view taken was that in such circumstances the assessee would be entitled to interest under Sec. 244 A of the Income Tax Act on the refund of the self-assessment tax. The High Court further did not agree with the aforesaid view and made the following observation: